PAVAN DATTA Vs. STATE

JUDGEMENT

(1.) By way of this petition filed under Section 439 of the Code of Criminal Procedure, 1973, petitioner seeks direction thereby directing the Investigating Officer concerned to release the petitioner on bail in case FIR No.215/2011 registered at police station EOW, New Delhi for the offences punishable under Sections 467/120B/468/471/420 of the IPC.

(2.) Vide order dated 10.10.2013 this Court granted interim relief and released the petitioner on bail on his furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of learned Trial Court.

(3.) Learned counsel appearing on behalf of petitioner submits that petitioner remained in judicial custody for 55 days. Thereafter, he moved the application before learned Trial Court for bail, however, the same was dismissed vide order dated 30.09.2013. Initially, there were about 15 investors and the total amount claimed by them was Rs.4.32 Crores.